Section 2 in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
2. Definitions.
(1)In these regulations, unless the context otherwise requires, -(a)'Act' means the Electricity Act, 2003 (Act 36 of 2003);(b)'Commission' means the Tamil Nadu Electricity Regulatory Commission(c)'Chairperson' means the Chairperson of the Tamil Nadu Electricity Regulatory Commission;(d)'Member' means a member of the Tamil Nadu Electricity ' Regulatory Commission;(e)'Secretary' means the Secretary of the Tamil Nadu Electricity Regulatory Commission;(f)Officer' means an officer of the Commission;(g)'Committee' means the State Advisory Committee established by the Tamil Nadu Electricity Regulatory Commission.(2)Words or expressions occurring in these regulations and not defined herein but defined in the Electricity Act, 2003 shall bear the same meaning assigned to them in that Act.
